Citation : 2022 Latest Caselaw 1791 Jhar
Judgement Date : 4 May, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 657 of 2006
Binod Prasad ... ... Petitioner
Versus
Metallurgical & Engineering Consultant India Ltd. and others
... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Akshansh Kishore, Advocate For the Respondents : Mr. Amitabh, Advocate
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Through Video Conferencing
14/04.05.2022 Learned counsel for the parties are present.
2. Learned counsel for the petitioner seeks adjournment on the personal difficulty of arguing counsel Mr. Pandey Neeraj Rai. He prays that the matter may be posted after summer vacation.
3. Learned counsel for the respondents has no serious objection to the prayer for adjournment.
4. Post this case on 08.06.2022.
5. Learned counsel for the parties are directed to file short synopsis of argument, list of dates and the judgments which they seek to rely upon latest by 06.06.2022.
(Anubha Rawat Choudhary, J.) Binit
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